Jharkhand High Court
Feku Alias Mohmood Alam Alias Mahmood ... vs The State Of Jharkhand on 22 November, 2017
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 6700 of 2017
Md. Feku @ Mohmood Alam
@ Mahmood Alam................ Petitioner
Versus
State of Jharkhand ............ Opp. Party
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Coram: Hon'ble Mr. Justice Ananda Sen
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For the Petitioner : Mr. Arun Kr. Pandey, Advocate
For the State : Mr. APP
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4/22.11.2017Heard learned counsel appearing for the petitioner and the learned counsel for the State.
The petitioner is an accused for allegedly committing offence punishable under Sections 147, 148, 149, 341, 323, 307, 353,332, 379, 427, 452, 120(B) of the Indian Penal Code and Section 3 of Prevention of Damage to Public Property Act.
It is alleged that the petitioner was a member of the mob, which was protested against a mob lynching. It is stated that the mob vandalized several shops and the police station. The petitioner is alleged to have been identified through the CCTV footage and is in custody since 24.05.2017. It is further submitted that similarly situated coaccused Md. Shadab has been granted bail by a coordinate Bench of this Court on 21.09.2017 in B.A. No. 6133 of 2017.
Learned APP opposes the prayer for bail.
In view of the aforesaid fact, petitioner namely, Md. Feku @ Mohmood Alam @ Mahmood Alam is directed to be released on bail on furnishing bail bond of Rs. 10,000/ (ten thousand) with two sureties of the like amount each to the satisfaction of Shri Shivendu Dwivedi, Judicial Magistrate, 1st Class, Jamshedpur, in connection with Mango P.S. Case No. 149 of 2017 [G.R. No. 1401/2017], subject to the condition that the petitioner shall appear before the OfficerinCharge, Mango Police Station once in a month and shall mark his attendance. If he fails to appear in any particular month, his bail bonds shall stand cancelled and the Officerin charge would be at liberty to arrest the petitioner.
(Ananda Sen, J) Mukund/cp. 3